The Haryana Municipal Corporation Act, 1994 (16 of 1994).

[1994 : Hr. Act 16 MUNICIPAL CORPORATION 373
THE HARYANA MUNICIPAL CORPORATION ACT, 1994
(HARYANA ACT NO. 16 OF 1994)
Table of Contents
CHAPTER-1
PRELIMINARY
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Declaration of Municipal area as Corporation.
3A. Power to abolish Corporation.
CHAPTER-II
CONSTITUTION OF CORPORATION
4. Incorporation and Constitution of Corporation.
5. Duration of Corporation.
6. Fixation of seats of Corporation.
6A. Bar to interference by Courts.
6B. Time limit for delimitation and reservation of wards.
7. Qualifications for Mayor and members.
S. Disqualifications of Mayor and members.
SA. Restriction on simultaneous or double membership.
SB. Disqualification for failure to keep account of election expenses and
maximum thereof.
Sc. Making false declaration.
SD. Application of certain sections of Central Act 43 of 1951 to HaryanaAct 16
of1994.
SE. Disqualification for failure to lodge account of election expenses.
SF. Removal or reduction of period of disqualification.
8G Lodging of account with Deputy Commissioner.
9. Election to the Corporation.
10. Constitution and composition of Wards Committees etc.
11. Reservation of seats.
12. Right to Votes.
13. Filling of Casual Vacancies.
14. Publication of results of elections.
15. Election petitions.
16. Relief that may be claimed by petitioner.
17. Grounds for declaring election to be void.

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18. Procedure to be followed by prescribed authority.
19. Decision of prescribed authority.
20. Procedure in case of equality of votes.
21. Finality of decision.
22. Corrupt practices.
23. Maintenance of secrecy of voting.
23A. Voting machines at elections.
24. Officers etc. at elections not to act for candidates or to influence voting.
25. Prohibition of canvassing in or near polling station and of public meeting
on election day.
26. Penalty for disorderly conduct in or near Polling Station.
27. Penalty for misconduct at the Polling Station.
28. Breaches of official duty in connection with election.
28A. Breach of official duty in connection with preparation of eletoral poll.
29. Removal of ballot papers from polling station to be an offence.
30. Offence of booth capturing.
31. Other offence and penalties.
32. Power to make rules regulating the election of Mayor and members.
33. Oath of affirmation by Mayor or member.
34. Removal 0 f and resignation by Mayor or member.
34A. Suspension of Mayor or member.
34B. Removal of Mayor or member having any disqualification at time of election.
34C. Removal of an elected Mayor or member who fails to lodge election
expenditure statement.
34D. Review.
35. Payment of allowances to members.
36. Election of Senior Deputy Mayor, Deputy Mayor and their term of office.
36A. Facilities and powers of Mayor.
37. Removal of Senior Deputy Mayor and Deputy Mayor.
37A. Suspension of Senior Deputy Mayor or Deputy Mayor.
38. Discharge of functions of the Mayor.
39. Resignation of Deputy Mayors.
40. Adhoc Committees.
CHAPTER-ill
FUNCTIONS OFTHE CORPORATION
41. General Powers of Corporation.
42. Functions of Corporation to be entrusted by the Government.
43. Obligatory functions of Corporation.

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44. Discretionary functions of the Corporation.
CHAPTER-IV
MUNICIPAL AUTHORITIES UNDER THE CORPORATION
45. Appointment of Com missioner.
46. Salary and allowances of Commissioner.
47. Leave etc. of Commissioner.
48. Contribution by Corporation.
49. Functions of the Commissioner.
50. Power of Corporation to require Commissioner to produce documents and
furnish returns, reports etc.
51. Exercise of powers to be subject to sanction.
CHAPTER-V
PROCEDURE
TRANSACTION OF BUSINESS BYTHE CORPORATION
52. Meetings.
53. First Meeting of Corporation after general elections for election of Mayor.
54. Notice of meetings and business.
55. Quorum.
56. Presiding Officer.
57. Method of deciding question.
58. Maintenance of order at and admission of public to meetings, withdrawal
and suspension of members.
59. Member not to vote on matter in which he is interested.
60. Right to attend meetings of Corporation and its Committees etc. and right
of members to ask questions in relation to the administration of Municipal
area.
61. Power to make regulations.
62. Presiding Officer at meetings of adhoc Committees.
63. Keeping of minutes and proceedings.
64. Circulation of minutes and inspection of minutes and reports of
proceedings.
65. Forwarding minutes and reports of proceedings to the Government.
66. Validation of proceedings etc.
CHAPTER-VI
CORPORATION OFFICERS AND OTHER CORPORATION EMPLOYEES
67. Posts in Corporation and appointments thereto.
68. Officers and other employees not to undertake any extraneous work.

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69. Officers and other employees not to be interested in any contract etc. with
Corporation.
70. Punishment of Corporation Officers and other employees.
71. Power of Corporation to make regulations.
CHAPTER-Vll
REVENUE AND EXPENDITURE
72. Constitution of Corporation Fund.
72A. Constitution of Services to Poor Fund.
73. Corporation Fund to be kept in treasury or in a nationalized bank.
74. Operation of account with banks.
75. Payment not to be made unless covered by a budget grant.
76. Duty of persons signing cheques.
77. Procedure when money not covered by a budget grant is expended.
78. Application of Corporation Fund.
78A. Utilization of servies to Poor Fund
79. Payments from Corporation Fund for works urgently required for public
service.
80. Investment of surplus money.
81. Constitution of special funds.
82. Finance Commission.
83. Budget estimates.
84. Power of Corporation to alter Budget estimates.
85. Power of Corporation to readjust income and expenditure during the year.
86. Provisions as to unexpended budget grant.
CHAPTER-VITI
TAXES AND FEES
87. Taxes etc. to be imposed by Corporation under this Act and arrangement
of certain taxes collected by Government.
87A. Self assessment of tax.
87B. Deposit ofproperty tax.
87C. Penalties.
88. Fees that may be charged by the Corporation.
89. Components and rates of taxes of lands and buildings.
90. Premises in respect of which water tax or charges and fire tax are to be
levied.
91. Determination of rateable value oflands and buildings assessable to taxes.

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92. Taxation of Union properties.
93. Incidence of tax on lands and buildings.
94. Apportionment ofliability of taxes on lands and buildings when premises
assessed are let or sublet.
95. Recovery of taxes on lands and buildings from occupiers.
96. Taxes on lands and buildings a first charge on premises on which they are
assessed.
97. Property list.
9S. Evidentiary value of assessment list.
99. Amendment of assessment list.
100. New Property list.
101. Notice of transfers.
102. Notice of erection of buildings etc.
103. Notice of demolition or removal of building.
104. Power 0 f Commissioner to call for information.
105. Premises owned by or let to two or more persons in severalty to be ordinarily
assessed as one property.
106. Assessment in case of amalgamation of premises.
107. Power of Commissioner to assess separately out houses and portion of
buildings.
lOS. Power of Commissioner to employ valuers.
109. Levy of Octroi or tax levied in lieu of Octroi.
110. Power to examine articles liable to Octroi.
111. Power to search where Octroi leviable.
112. Penalty for evasion of Octroi.
113. Recovery of toll or taxes.
114. Tax on Vehicles and animals.
115. Tax on whom leviable.
116. Exemption from taxes on vehicle and animals.
117. Levy 0 f development tax.
118. Amount of development tax.

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119. Payment of development tax.
120. Assessment of development tax.
121. Fee on advertisements.
122. Prohibition of advertisement without written permission of Commissioner.
123. Permission of Commissioner to become void in certain cases.
124. Presumption in case of contravention.
125. Power of Commissioner in case of contravention.
126. Fee on building applications.
127. Time and manner of payment of taxes or fees.
128. Presentation of bill of tax or fee.
129. Consequences of failure to pay tax or fee within thirty days.
130. Manner of recovering tax or fee.
131. Power of seizure of vehicles and animals in case of non-payment of tax
thereon.
132. Demolition etc. of building.
133. Remission of tax on unoccupied building.
134. Power to require entry in assessment list of details of buildings.
135. Notice to be given of circumstances in which remission or refund is claimed.
136. What building etc. are to be deemed vacant.
137. Notice to be given of every occupation of vacant land or building.
138. Appeal against assessment etc.
139. Conditions of right to appeal.
140. Finality of appellate orders.
141. Taxation not to be questioned except under this Act.
142. Power to inspect for purposes of determining the property tax or tax or fee.
143. Composition.
144. Irrecoverable debts.
145. Obligation to disclose liability.
146. Amendment of property list.

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147. Immaterial error not to effect liability.
148. Power of exemption.
149. Power of Government in regard to taxes.
CHAPTER-IX
BORROWING
150. Power of Corporation to borrow.
151. Time for repayment of money borrowed under section 150.
152. Form and effects of debentures.
153. Payment to survivors of joint payees.
154. Receipt by joint holders for the interest or dividend.
155. Maintenance and investment of sinking funds.
156. Application of sinking funds.
157. Annual statement by Commissioner.
158. Priority of payment for interest and repayment ofloans over other payment.
159. Attachment of corporation fund for recovery of money borrowed from
Government.
160. Power to make regulations.
161. Property vested in Corporation and management of public institutions.
CHAPTER-X
PROPERTIES AND CONTRACTS
162. Request for acquisition of land by the Corporation.
163. Acquisition of immovable property by the Government.
164. Disposal of property.
165. Contracts by Corporation.
166. Procedure for making contracts.
167. Mode of executing contracts.
CHAPTER-XI
ACCOUNTSAND AUDIT
168. Maintenance of accounts and scrutiny thereof, by Examiner, Local Fund
Accounts, Haryana and by Corporation.

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169. Report by Examiner, Local Fund Accounts, Haryana.
170. Action by Commissioner on the report.
171. Procedure to be followed by Examiner, Local Fund Accounts, Haryana.
172. Power of Examiner, Local Fund Accounts, Haryana to make queries etc.
and call for returns etc.
CHAPTER-XU
WATER SUPPLY, DRAINAGE AND SEWAGE DISPOSAL
173. Definitions.
174. Power to require Corporation to Carry out surveys and formulate proposals.
175. Power to construct additional works.
176. Function in relation to water supply.
177. Supp ly of water to connected premises.
178. Power to supply water for non-domestic purposes.
179. Making connections with municipal water works.
180. Obligation of owner or occupier to give notice of waste of water.
181. Cutting of Supply to premises.
182. New premises not to be occupied without arrangement for water supply.
183. Public gratuitous water supply.
184. Power to lay mains.
185. Power to lay service pipes etc.
186. Provision of fire hydrants.
187. Power of Corporation to require owners of premises to set up pumps etc.
188. Power to enter premises to detect waste or misuse of water.
189. Power to test water fittings.
190. Power to close or restrict use of water from polluted source of supply.
191. Water pipes etc. not to be placed where water will be polluted.
192. Joint and several liability of owners and occupiers for offence in relation
to water supply.
193. Public drains etc. to vest in Corporation.
194. Control of drain and sewage disposal works.

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195. Certain matters not to be passed into municipal drains.
196. Application by owners and occupiers to drain into municipal drain.
197. Drainage of undrained premises.
198. New premises not to be erected without drainage.
199. Power to drain group or block of premises by combined operations.
200. Power of Commissioner to close or limit the use of private drains in certain
cases.
201. Use of drain by a person other than owner.
202. Sewage and rain water drains to be distinct.
203. Powers of Commissioner to require owner to carry out certain works for
satisfactory drainage.
204. Appointment of places for the emptying of drain and disposal of sewage.
205. Connection with water works and drains not ot be made without permission.
206. Buildings, railways and private streets not to be erected or constructed
over drains or water works without permission.
207. Rights of user of property for aqueducts, lines etc.
208. Power of owner of premises to place pipes and drains through land
belonging to other persons.
209. Railway administration be informed in certain cases.
210. Power of Commissioner to execute work after giving notice to person liable
to do so.
211. Power of Commissioner to affix shafts etc. for ventilation of drain or cesspool.
212. Power of Commissioner to examine and test drain etc. believed to be
defective.
213. Employment of Government agencies for repairs etc.
214. Work to be done by license plumber.
215. Prohibition of certain acts.
CHAPTER-XIII
STREETS
216. Vesting of public streets in Corporation.
217. Functions of Commissioner in respect of public streets.
218. Disposal ofland forming site of public streets permanently closed.
219. Power to make new public streets.

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220. Minimum width of new public streets.
221. Power to prohibit use of public streets for certain kinds of traffic.
222. Power to acquire land and buildings for public streets and for public parking
places.
223. Defining regular lines of streets.
224. Setting back building to regular line of streets.
225. Compulsory setting back of building to regular line of streets.
226. Acquisition of open land and land occupied by platforms etc. within a
regular line of streets.
227. Acquisition of remaining part of building and land after their portions
within regular line of streets have been acquired.
228. Setting forward of buildings to regular line of street.
229. Payment of compensation.
230. Owners obligation when dealing with land or building sites.
231. Layout plans.
232. Alteration or demolition of street made in breach of section 231.
233. Power of Commissioner to order work to be carried out or to carry it out
himself in default.
234. Declaration of public streets.
235. Prohibition of projection upon streets etc.
236. Projections over streets may be permitted in certain cases.
237. Ground floor doors, etc. not to open outwards on streets.
238. Prohibition of structures, fixtures or deposit of things in streets.
239. Special provision regarding streets belonging to Government.
240. Power to remove anything deposited or exposed for sale in contravention
of this Act.
241. Prohibition of tethering of animals and milking of cattle.
242. Precautions during repair of streets etc.
243. Streets not to be opened or broken up and building materials not to be
deposited therein without permission.
244. Disposal of things removed under this chapter.
245. Naming and numbering of streets.

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246. Commissioner to take steps for repairing or enclosing places.
247. Measures for lighting.
248. Prohibition of removal etc. oflamps.
CHAPTER -XIV
BUILDING REGULATIONS
249. Definitions.
250. Prohibition of erection of building without sanction.
251. Erection of building.
252. Application for addition to, or repairs of building.
253. Conditions of valid notice.
254. Sanction or refusal ofbuilding or works.
255. When building or work may be procedeed with.
256. Sanction accorded under misrepresentation.
257. Buildings at corners of streets.
258. Provisions as to buildings and works on new side.
259. Period for completion of building or work.
260. Prohibition against use of inflammable materials for buildings etc. without
permission.
261. Order of demolition and stoppage of building and works in certain cases
and appeal.
262. Order of stoppage of building or works in certain cases.
263. Power of Commissioner to require alteration of work.
263A. Power to seal premises.
264. Completion certificate.
265. Restrictions on use of buildings and removal of dangerous buildings.
266. Power to order building to be vacated in certain circumstances.
267. Building Scheme.
267A. Regularization 0 f certain buildings.
CHAPTER-XV
SANITATION AND PUBLIC HEALTH
268. Provision for daily cleansing of streets and removal of rubbish and filth.
269. Rubbish etc. to be property of Corporation.

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270. Provision for placement of receptacles, depots and places for rubbish etc.
270A. Use of Municipal Corporation, Government or private fund for the purpose
of collection and disposal of solid waste.
271. Duty of owners and occupiers to collect and deposit rubbish etc.
272. Removal of rubbish etc. accumulated on premises used as factories,
workshop, etc.
273. Prohibition against accumulation of rubbish etc.
274. Commissioner's power to get premises scavenged and cleansed.
275. Public latrines, urinals etc.
276. Constructions of latrines and urinals.
277. Latrines and urinals etc. in new buildings.
278. Latrines and urinals for labourers etc.
279. Provisions of latrines and urinals for markets etc.
280. Other provisions as to private latrines.
281. Removal of congested buildings.
282. Power of Commissioner require improvement of buildings unfit for human
habitation.
283. Enforcement of notice requiring execution of works of improvement.
284. Power of Commissioner to order demolition of buildings unfit for human
habitation.
285. Unsanitary huts and sheds.
286. Prohibition against washing by washer man.
287. Obligation to give information of dangerous disease.
288. Removal of patient to hospital suffering from dangerous disease.
289. Disinfections of buildings and articles.
290. Destruction of infection huts or sheds.
291. Means of disinfections.
292. Special measures in case of outbreak of dangerous or epidemic diseases.
293. Infected clothes not to be sent to washer man or to laundry.
294. Contamination and disinfections of public conveyances.
295. Driver of conveyance not bound to carry persons suffering from dangerous
disease.
296. Disinfection of buildings before letting the same.

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297. Disposal infected articles without disinfection.
298. Prohibition of making or selling of food, etc. or washing of clothes by
infected persons.
299. Power to restrict or prohibit sale of food or drink.
300. Control over wells and tanks etc.
301. Duty of persons suffering from dangerous diseases.
302. Disposal of infectious corpse, where any person has died from any
dangerous disease.
303. Conditions of service of Safai Karamcharis and certain other classes of
persons employed in Corporation service.
304. Power to call for information regarding burning and burial ground.
305. Permission for use of new burning or burial ground.
306. Power to require closing of burning and burial ground.
307. Removal of corpses.
308. Disposal of dead animals.
CHAPTER XVI
PUBLIC SAFETY AND SUPPRESSION OF NUISANCES
309. Prohibition of Nuisances.
310. Power of Commissioner to require removal or abatement of nuisance.
311. Registration and control of dogs.
312. Stacking or collecting inflammab Ie materials.
313. Care of naked lights.
314. Discharging fire works, firearms etc.
315. Power to require buildings, wells etc. to be rendered safe.
316. Enclosure of waste land used for improper purposes.
CHAPTERXVn
EXTINCTION AND PREVENTION OF FIRE
3l7. Establishment and maintenance of fire-brigade.
318. Power of members of fire-brigades and other persons or suppression of
fire.
319. Limitation on operation of this Chapter.

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CHAPTER XVIII
MARKETS, SLAUGHTERHOUSES, TRADES AND OUTPATIENTS
320. Provision of municipal markets and slaughter houses.
321. Use of Municipal markets.
322. Private markets and slaughter houses.
323. Conditions of grant oflicense for private market.
324. Prohibition of keeping markets open without licence etc.
325. Prohibition of use of unlicensed markets.
326. Prohibition of business and trade.
327. Levy of stallages, rents and fees.
328. Stallage rents etc. to be published.
329. Butcher's, fishmonger's and poulterer's license.
330. Factory etc. not to be established without permission of Commissioner.
331. Premises not to be used for certain purposes without license.
332. Seizure of certain animals.
333. Power of the Commissioner to prevent use of premises in particular area
for purposes referred to in section 331.
334. Licenses for hawking articles etc.
335. Eating houses etc. not to be used without license from Commissioner.
336. Licensing and control of theatre, circuses and places of public amusement.
337. Power of Commissioner to stop use of premises used in contravention of
licenses.
338. Power of Commissioner to inspect places where unlawful slaughter of
animals etc. is suspected.
CHAPTER XIX
IMPROVEMENT
339. Improvement Scheme.
340. Matters to be provided for in an improvement scheme.
341. Submission of improvement scheme to the Corporation for approval and
to the Government for sanction.
342. Publication of the notice after scheme is sanctioned.
343. Rehousing Scheme.

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344. Improvement scheme and rehousing scheme to comply with master plan
and zonal development plan.
345. Provision of housing accommodation for the economically weaker sections.
CHAPTER XX
DECLARATIONANDPUBLICATIONOFPLANSOFCONTROLLEDAREA
346. Declaration of controlled area.
347. Erection or re-erection of building etc. in controlled area.
348. Prohibition on use ofland in controlled area.
349. Application of permission or license and the grant of refusal thereof.
350. Appeal.
350A. Offences and penalties.
350B. Duty of police officers.
350C. Power to arrest.
350D. Effect of other laws.
351. Commissioner to carry out functions of the Director.
351A. Commissioner to carry out the functions of Director.
CHAPTER XXI
POWERS, PROCEDURE, OFFENCES AND PENALTIES
352. Signature, conditions, duration, suspension, revocation etc. of licenses
and written permissions.
353. Power of entry and inspection.
354. Power to enter land, adjoining land in relation to any work.
355. Breaking into building.
356. Time of making entry.
357. Consent ordinarily to be obtained.
358. Regard to be had to social or religious usages.
359. Prohibition of obstruction or molestation in execution of work.
360. Public notice how to be made known.
361. Newspaper in which advertisement of notices to be published.
362. Proof of consent etc. of Commissioner etc.
363. Notices etc. to fix reasonable time.
364. Signature on notices etc. may be stamped.
365. Notice etc. by whom to be served or issued.
366. Service of notices etc.
367. Service of bills for tax or notice of demand by ordinary post.

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368. Power in case of non-compliance with notice etc.
369. Liability of occupier to pay in default of owner.
370. Execution of work by occupier in default of owner and deduction of
expenses from rent.
371. Relief to agents and trustees.
372. General power to pay compensation.
373. Compensation to be paid by offenders for damage caused by them.
374. Mode of recovery of certain dues.
375. Right of owner to apply to court of the District Judge in case of obstruction
by occupier.
376. General powers and procedure of the court of District Judge.
377. Fees in proceeding before court of the District Judge.
378. Repayment of half fees on settlement before hearing.
379. Power of the court of District Judge to delegate certain powers and to
make rules.
380. Punishment for certain offences.
381. General.
382. Offences by Companies.
383. Police establishment.
384. Arrest of offenders.
385. Power to institute etc. legal proceedings and obtain legal advice.
386. Prosecution.
387. Composition of offences.
388. Protection of action of the Corporation etc.
389. Notice to be given of suits.
CHAPTERXXll
RULES, REGULATIONS AND BYE-LAWS
390. Supplemental provisions respecting rules.
391. Supplemental provisions respecting regulations.
392. Power to make bye-laws.

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393. Penalty for breaches of bye-laws.
394. Supplemental provisions respecting bye-laws.
395. Bye-laws to be available for inspection and purchase.
CHAPTERxxm
CONTROL
396. Power of Government to require production of documents.
397. Inspection.
398. Direction by Government.
399. Power to provide for enforcement of direction under section 398.
400. Dissolution of Corporation.
CHAPTER XXIV
MISCELLANEOUS
401. Delegation.
402. Validity of notices and other documents.
403. Admissibility of document or entry as evidence.
404. Evidence of Corporation officer or employee.
405. Prohibition against obstruction of Mayor or any Corporation authority
etc.
406. Prohibition against removal of mark.
407. Prohibition against removal or obliteration.
408. Prohibition against unauthorized removal deposit etc.
408A. Power to evict persons from corporation premises/land.
408B. Appeal.
408C. Finality of order.
409. Liability of members.
410. Members and Corporation Officer and employees to be public servants.
411. Annual administration report.
412. Construction of reference.
413. Special provisions as to rural area.
414. Power of Government to suspend any resolution or order of Corporation.

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415. Power of Government to modify proceedings.
416. Power of Government to withdraw any area of Municipal area from
operation of Act.
417. Committee for Metropolitan planning.
CHAPTER XXV
TRANSITIONAL PROVISIONS, REPEALS AND SAVINGS PERTAINING TO
FARIDABAD COMPLEX ADMINISTRATION
418. Transitional provisions.
419. Provision regarding staff ofFaridabad Complex Administration.
420. Power to remove difficulties.
421. Repeal and saving.
CHAPTER XXVI
GENERAL PROVISIONS WITH REGARD TO CORPORATION OTHER
THAN THE CORPORATION OFFARIDABAD
422. Provisions regarding officer and employees.
423. Assets, Liabilities, obligations, contracts and pending proceedings.
424. Repeal.
425. Vailidation.
First Schedule
Second Schedule
Third Schedule

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'THE HARYANAMUNICIPALCORPORATION ACT, 1994
(HARYANAACTNO.160F 1994)
(Received the assent of the President ofIndia on the 20th October, 1994 and
was first published in the Haryana Government Gazette (Extraordinary), Legislative
Supplement, Part 1 of the 22nd October, 1994.)
1 2 43
Year No. Short title Whether repealed or otherwise
affected by Legislation
1994 16 The Haryana Municipal
Corporation Act, 1994
Amended by HaryanaAct 4 of 1995 2
Amended by Haryana Act 3 of 1996 3
Amended by Haryana Act 19 of 1996 4
Amended by Haryana Act 11 of 1997 5
Amended by Haryana Act 18 of 1999 6
Amended by Haryana Act 2 of 2000 7
Amended by Haryana Act 9 of 2000 8
Amended by Haryana Act 15 of 2000 9
Amended by Haryana Act 9 of 2001 10
Amended by Haryana Act 12 of 2002"
Amended by Haryana Act 22 of 2002 12
Amended by Haryana Act 15 of 2003 13
Amended by Haryana Act 24 of 2003 14
Amended by Haryana Act 20 of 2004 15
Amended by Haryana Act 27 of 2004 16
Amended by Haryana Act 9 of 2005 17
Amended by Haryana Act 1 of 2007 18
Amended by Haryana Act 13 of 2007 19
Amended by Haryana Act 34 of 2008 20
Amended by Haryana Act 8 of 2009 21
Amended by Haryana Act 22 of 2009"
Amended by Haryana Act 20 of 20 10 23
Amended by Haryana Act 8 of 20 11 24
Amended by Haryana Act 21 of 20 12 25
Amended by Haryana Act 2 of 2013 26
Amended by Haryana Act 12 of 20 13 27
Amended by Haryana Act 12 of 20 14 28
Amended by Haryana Act 9 of 2015 29
Amended by Haryana Act 13 of 20 16 30
Amended by Haryana Act 14 of 20 1731
Amended by Haryana Act 3 1 of 20 1 7"
Amended by Haryana Act 18 of 20 18 33
Amended by Haryana Act 28 of 20 18 34
Amended by Haryana Act 6 of 2019 35
Amended by Haryana Act 27 of 20 19 36
Amended by Haryana Act 34 of 20 19 37

392 MUNICIPAL CORPORATION 1994 : Hr. Act 16]
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the l l " September, 1994, Page 2195.
2. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 1" March, 1995, Page 317.
3. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 24th February, 1996, Page 444.
4. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 15 th November, 1997, Page 2362.
5. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 4th March, 1997, Page 509.
6. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 9 th February, 1999, Page 271.
7. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 13 th November, 1999, Page 2533.
8. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the S'" March, 2000, Page 475.
9. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 4th September, 2000, Page 1656.
10. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the S'" June, 2001, Page 922.
II. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 29 th August, 2002, Page 1775.
12. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 28'h October, 2002, Page 2071.
13. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 3,d March, 2003, Page 657.
14. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 5'h September, 2003, Page 1922.
15. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 18'h June, 2004, Page 1132.
16. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 21" September, 2004, Page 2777.
17. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 9"' June, 2005, Page 2645.
18. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 20 tl, March, 2006, Page 527.
19. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 13'h March, 2007, Page 992.
20. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 31" August, 2008, Page 3956.
21. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 19 th February, 2009, Page 698.
22. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 30 th July, 2009, Page 2902.
23. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the pt September, 2010, Page 6697.
24. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 4th March, 2011, Page 797.
25. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 25 th August, 2012, Page 2943.
26. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 23'd February, 2013, Page 910.

[1994 : Hr. Act 16 MUNICIPAL CORPORATION 393
27. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 8 th Spetember, 2013, Page 4136.
28. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 28 th February, 2014, Page 952.
29. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 2 nd September, 2015, Page 2254.
30. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 14th March, 2016, Page 4031.
31. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 6 tlt March, 2017, Page 559.
32. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the l S'" October, 2017, Page 4206.
33. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 12th March, 2018, Page 969.
34. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 9 th September, 2018, Page 2842.
35. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 27th December, 2018, Page 4127.
36. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 26 th February 2019, Page 908.
37. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 2 nd August, 2019, Page 2574.
AN
ACT
to provide for the establishment of Municipal Corpora tations for
certain municipal areas in the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Forty-fifth
Year of the Republic ofIndia as follows:-
CHAPTER!
PRELIM1NARY
1. (1) This Act may be called the Haryana Municipal Corporation Short title,
Act, 1994. extent and
commencement.
(2) It extends to the whole of the State of Haryana excluding the
cantonment areas therein.
(3) It shall be deemed to have come into force with effect from 31 st
May, 1994.
2. In this Act, unless the context otherwise requires, -
1[(1) [xxxx]
(1A) "budget grant" means the total sum entered on the expenditure
side ofa budget estimate under a major head and adopted by the
Corporation and includes any sum by which such budget-grant
may be increased or reduced by transfer from or to other heads in
accordance with the provisions of this Act and the regulations
made thereunder;
Definitions.
Inserted by Haryana Act 24 of 2003 and further omitted by Haryana Act 21 of 2012
w.e.f. 01-04-2010.

394 MUNICIPAL CORPORATION 1994 : Hr. Act 161
(2) "building" means a shop, house, out-house, stable, latrine, urinal,
shed, hut, well or any other structure whether of masonry, bricks,
wood, mud, metal or other material and includes a well but does
not include any portable shelter;
(3) "bye-law" means a bye-law made under this Act, by notification
in the Official Gazette;
1[(3A) "Collector's rate" means the value ofland assessed by the Deputy
Commissioner every year by exercising his authority as District
Collector for the purpose of assessing the value of stamp duty at
the time of registration of sale deeds of land;]
(4) "Commissioner" means the commissioner of the Corporation
appointed by the State Government;
2[(4A) "competent authority" means the Joint Commissioner of
Corporation;]
(5) "Corporation" means the Municipal Corporation declared and
constituted under sections 3 and 4 of this Act;
(6) "Corrupt practice" means any of the practices specified in
section 22;
(7) "Casual Vacancy" means a vacancy occurring otherwise than by
efflux of time in the office of a member or in any other elective
office;
(8) "dangerous disease" means-
(a) cholera, plague, chicken-pox, small-pox, tuberculosis,
leprosy, enteric fever, cerebrospinal, meningitis and
diphtheria; and
(b) any other epidemic, endemic or infectious disease which the
Commissioner may, by notification in the Official Gazette,
declare to be dangerous disease for the purposes of
this Act;
(9) "dry latrine" means a latrine or privey from where night soil is
removed through manual scavenging;
3[(9A) "Director" means the Director, Urban Local Bodies Department,
Haryana and includes any other officer for the time being appointed
by the Government, by notification in the Ofifical Gezette, to
exercise and perform all or any of the powers and functions of the
Director under this Act and the rules made thereunder;]
I. Inserted by Haryana Act 24 of 2003.
2. Inserted by Haryana Act I of 2007.
3. Inserted by Haryana Act 12 of 2014.

[1994 : Hr. Act 16 MUNICIPAL CORPORATION 395
(10) "District Judge" means the District Judge having jurisdiction in
the Municipal area;
(11) "Divisional Commissioner" means the Commissioner of the
Division in which the Corporation is situated any includes any
other officer appointed by the Government to perform all or any
of the functions of the Divisional Commissioner under this Act;
(12) "drain" includes a sewer, a house drain, a drain of any other
desciption, a tunnel, a culvert, a ditch, a channel and any other
device for carrying of sewage, offensive matter, polluted water,
waste water, rain water or subsoil water;
(13) "district" means a district in the State;
(14) "entertainment" includes any exhibition, performance, amusement,
game or sport to which persons are ordinarily admitted on payment;
(15) "factory" means a factory as defined in the Factories Act, 1948;
(16) "filth" includes offensive matter and sewage;
(17) "Finance Commission" means the Finance Commission
constituted by the State Government under articles 243-1 and 243-
Y of the Constitution ofIndia;
(18) 'goods' includes animals;
(19) "Government" means the Government of the State of Haryana;
(20) "house-gully" or "service passage" means a passage or strip of
land constructed, set a part or utilized for the purpose of serving
as or carrying a drain or affording access to a latrine, urinal,
cesspool or other receptacle for filth or other polluted matter, by
Corporation employees or other persons employed in the cleaning
thereof or in the removal of such matter therefrom;
(21) "hut" means any building which is constructed principally of wood
bamboo, mud, leaves, grass, cloth or thatch and includes any
structure of whatever material made which the Corporation may
declare to be a hut for the purposes of this Act;
(22) "land" includes benefits that arise out of land, things attached to
the earth or permanently fastened to anything attached to the
earth and rights created by law over any street;
(23) "licensed architect", "licensed draftsmen", "licensed engineer",
"licensed plumber", "licensed surveyor" and "licensed town
planner" means respectively a person licensed under the
provisions of this Act as an architect, draftsman, engineer, plumber,
surveyor and town planner;

396 MUNICIPAL CORPORATION 1994 : Hr. Act 161
(24) "member" means a member of the Corporation l[ and includes the
Mayor;]
(25) "municipal drain" means a drain vested in the Corporation;
(26) "municipal market" means a market vested in or managed by the
Corporation;
(27) "municipal slaughter house" means a slaughter house vested in
or managed by the Corporation;
(28) "municipal water works" means water works vested in the
Corporation;
(29) "Metropolitan area" means an area having a population of ten
lakhs or more, comprised in one or more districts and consisting
of two or more municipalities or panchayats or other contiguous
areas, specified by the Government by notification in the Official
Gazette to be the metropolitan area for the purposes of this Act;
(30) "Municipal area" means the territorial area of the Corporation
declared under section 3 of this Act;
(31) "municipality" means an institution of self-government
constituted under section 2A of the Haryana Municipal Act, 1973,
which may be a Municipal Committee or a Municipal Councilor a
Municipal Corporation;
(32) "nuisance" includes any act, omission, place, animal or thing which
causes or is likely to cause injury, danger, annoyance or offence
to the sense of sight, smell or hearing or disturbance to rest or
sleep, or which is or may be dangerous to life or injurious to
health or property;
(33) "occupier" includes-
(a) any person who for the time being is paying or is liable to
pay to the owner the rent or any portion of the rent of the
land or building in respect of which such rent is paid or is
payable;
(b) an owner in occupation of, or otherwise using his land or
building;
(c) a rent-free tenant of any land or building;
(d) a licensee in occupation of any land or building; and
(e) any person who is liable to pay to the owner damage for the
use and any occupation of any land or building;
1. Added by Haryana Act 27 of 2019.

[1994 : Hr. Act 16 MUNICIPAL CORPORATION 397
(34) 1[* * * * * * * * * * * * * * * * * * * * * * * * * * * * * *]
(35) "offensive matter" includes animal carcasses, kitchen or stable
refuse dung, dirt and putrid or putrefying substances, other than
sewage;
2[(36) "owner",-
(a) when used with reference to any building and land, includes-
(i) the person who receives the rent thereof or who
would be entitled to receive the rent thereof if the same
were let;
(ii) an agent or trustee who receives such rent on account
of the owner;
(iii) an agent or trustee who receives the rent of or is
entrusted with or concerned for, any premises devoted
to religious or charitable purposes;
(iv) a receiver, or manager, appointed by any court of
competent jurisdiction to have the charge of, or to
exercise the rights of an owner of the said premises;
(v) a mortgagee in possession; and
(b) when used with reference to any animal, vehicle or boat,
includes the person for the time being in charge of the animal,
vehicle or the boat;]
(37) "premises" means any land or building or part of a building and
includes -
(a) the garden, ground and out-houses, ifany, appertaining to a
building or part ofa building; and
(b) any fitting affixed to a building or part of building for the
more beneficial enjoyment thereof;
(38) "prescribed" means prescribed by rules made under the Act;
(39) "private street" means any street, which is not a public street and
includes any passage securing access to two or more places
belonging to the same or different owners;
(40) "private market" means a market which is not a municipal market;
(41) "private slaughter house" means a slaughter house which is not
a municipal slaughter house;
1. Omitted by Haryana Act 2 of 2000.
2. Substituted by Haryana Act 24 of 2003.

398 MUNICIPAL CORPORATION 1994 : Hr. Act 16]
(42) "public place" means any place which is open to the use and
enjoyment of the public, whether it is actually used or enjoyed by
the public or not;
(43) "public securities" means any securities of the Central
Government or a State Government or any securities guaranteed
by the Central Government or a State Government or any securities
issued under this Act;
(44) "public street" means any street which vests in the Corporation
or which under the provisions of this Act becomes, or is declared
to be a public street;
(45) "population" means the population as ascertained at the last
preceding census of which the relevant figures have been
published;
(46) "railway administration" would have the same meaning as assigned
to it in the Indian Railways Act, 1890 (Act 9 of 1890);
I[ (47) * * * * * * * * * * * * * * * * * * * * * *]
(48) "regulation" means a regulation made by the Corporation under
this Act, by notification in the Official Gazette;
(49) "reside"-
(a) a person shall be deemed to "reside" in any dwelling house
which or some portion of which he sometimes, although not
uninterruptedly, uses as sleeping apartment; and
(b) a person shall not be deemed to cease to "reside" in any
such dwelling house merely because he is absent from it or
has elsewhere another dwelling house in which he resides, if
there is, liberty of returning to it at any time, and no
abandonment of the intention of returning to it;
(50) "rubbish" includes ashes, broken bricks, broken glass, dust,
malba, mortar and refuse of any kind which is not filth;
(51) "rural areas" means the part of the Municipal area which
immediately before their inclusion within the limits of the Municipal
area were situated within the local limits of Gram Panchayat but
shall not include such portion thereof as may, by virtue of a
notification under section 413 ceases to be included in the rural
areas as herein defined;
2[(51A) "Secretary" means the Secretary to Government, Haryana,
Urban Local Bodies Department;]
1. Omitted by Haryana Act 24 of 2003.
2. Inserted by Haryana Act 12 of 2014.

[1994 : Hr. Act 16 MUNICIPAL CORPORATION 399
(52) "sewage" means night-soil and other contents oflatrines, urinals,
cesspools or drains and polluted water from sinks, bathrooms,
stables, cattle sheds and other like places, and includes trade
effluents and discharges from manufacturing of all kinds;
1[(52A) "Shamlat Deh" includes-
(1) lands described in the revenue records as Shamlat Deh or
Shamlat Tikkas;
(2) lands described in the revenue records as Shamlat Tarafs,
Pattis, Pannas or Tholas and used according to revenue
records for common purposes or for the benefit of the
community or a part thereof;
(3) lands de

Excerpt shown. Open the full act in Lexace.

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